MAHANAGAR TELEPHONE NIGAM LTD Vs. TATA PRESS LTD

JUDGEMENT

(1.) THIS appeal raises interesting and important questions concerning interpretation, vires and application of certain provisions of the Indian Telegraph Act (13 of 1885) and the Indian Telegraph rules 1951 particularly Section 7 of the Act Rule 458 of the Rules made thereunder.

(2.) THE principal questions arising in this appeal for consideration of the Court are formulated hereafter : -

(3.) FOR the reasons discussed in detail, in later part of this Judgment, i answer the above referred points for determination as under : - <FRM>JUDGEMENT_446_MHLR2_1994Html1.htm</FRM>